SATYA PRAKASH Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 29th of August, 1991 passed in Sessions Trial No. 240/89 by the Sessions Judge, Raipur. Appellant No. 1 has been convicted Under Section 302 IPC & Appellants 2 & 3 have been convicted Under Section 302/34 IPC and all have been sentenced to undergo imprisonment for life.

(2.) The facts, briefly stated, are as under:

(3.) The case of the prosecution was based on the eye-witnesses account of Pahalwan (PW-5) and Bhondu (PW-17) as also the oral dying declaration made before Sakuntla (PW-2) and Champi Bai (PW-3).